ROSHID Vs. THE STATE OF KERALA AND ORS.

JUDGEMENT

(1.) The vehicles of the respective petitioners in these cases were seized by the 2nd respondent alleging commission of offence punishable under the Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001. The petitioners sought interim custody of the vehicles by making necessary application before the court below. In Crime No. 2294/2105, the said request was rejected by the court below as per Anx.A -2 order dated 24.4.2021 in C.M.P. No. 127/2015 and the said request in Crl.M.C. No. 2295/2015 was rejected by the court below as per order dated 24.4.2015 in C.M.P. No. 125/2015.

(2.) The impugned rejection order was passed on the ground that the seizure of the vehicles has not been reported to the court below by the Police and that it is under the custody of the Revenue Department, where the proceedings are pending, and hence the respective petitions are accordingly, dismissed.

(3.) Heard both sides.